(5)that, at the end of an agricultural year, the landlord needs the holding bona fide for the purpose of raising crops or other produce for his own maintenance or for that of any member of his tarwad, tavazhi, illom, kutumba, kavaru or family who has a proprietary and beneficial interest in the holding.Explanation. - In considering requirements for maintenance, regard shall be had only to primary needs.Exception. - Nothing in this clause shall apply to any holding which has been in the continuous occupation of the tenant or of any member of his tarwad, tavazhi, illom, kutumba, kavam or family for not less than six years;
